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Gauhati High Court judgments, 2023

728 judgments · page 23 of 37

High Courts22 May 2023Disposed Of

Tridip Buragohain Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0047

Indian Penal Code, 1860 — Section 366, 375, 376, 376(1)Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 114A, 118
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High Courts22 May 2023Allowed

Rajib Ghosh And 2 Ors Vs State Of Assam And Anr.

Gauhati High Court · (2023) 05 GAU CK 0046

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 211, 307, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 173(1), 173(8), 190(1)(a), 190(1)(b), 193, 195, 195(1)(b)(i), 196, 199, 200, 202, 205, 211, 228, 240, 482
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High Courts19 May 2023Partly Allowed

Pulen Dey And Anr. Vs State Of Assam And 7 Ors

Gauhati High Court · (2023) 05 GAU CK 0045

Constitution Of India, 1950 — Article 226Central Motor Vehicles Rules, 1989 — Rule 39, 40, 62, 62(1)(b), 63, 63(1), 63(2), 63(3), 63(3)(a), 63(4), 63(5), 73, 81Assam Motor Vehicle Rules, 2003 — Section 2, 26, 26(i), 26(ii), 79, 87
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High Courts15 May 2023Disposed Of

Bornali Dutta Bora Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0044

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 384, 385, 387, 389, 500, 506, 511Code Of Criminal Procedure, 1973 — Section 102, 482
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High Courts15 May 2023Dismissed

Dr. Md. Lokman Ali Vs State Of Assam And Anr.

Gauhati High Court · (2023) 05 GAU CK 0043

Constitution Of India, 1950 — Article 20, 20(2), 21, 226Indian Penal Code, 1860 — Section 120B, 201, 300, 300(1), 409, 420, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts15 May 2023Dismissed

Natwarlal Agarwal Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0042

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 323, 325, 341, 400, 499, 500, 501, 502, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 482
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High Courts15 May 2023Disposed Of

Ritamoni Devi Vs State Of Assam And Anr.

Gauhati High Court · (2023) 05 GAU CK 0041

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 25, 464, 465, 466, 468, 469, 471Code Of Criminal Procedure, 1973 — Section 91, 155(2), 156(1), 200, 202, 207, 207A, 209, 227, 228, 239, 240, 397, 399, 401, 482
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High Courts15 May 2023Dismissed

Mou Das @ Mou Mazumder Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0040

Indian Penal Code, 1860 — Section 34, 294, 406, 447, 498A, 506Code Of Criminal Procedure, 1973 — Section 125, 311, 407(C)Protection of Women from Domestic Violence Act, 2005 — Section 12
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High Courts15 May 2023

Jagannath Das Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0038

Indian Penal Code, 1860 — Section 90, 143, 313, 323, 341, 376, 376(1), 397(1), 417, 493Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 313, 397, 401Evidence Act, 1872 — Section 145
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High Courts15 May 2023Dismissed

Gopal Ch. Saha. Vs Mustt. Ayeshya Khatun

Gauhati High Court · (2023) 05 GAU CK 0037

Limitation Act, 1963 — Article 142Code Of Civil Procedure, 1908 — Section 100, Order 7 Rule 7Code Of Criminal Procedure, 1973 — Section 35A, 145
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